Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Madras High Court

The Commissioner Of Income Tax vs Shri.K.Srikkanth on 8 June, 2016

Author: S.Manikumar

Bench: S.Manikumar, D.Krishnakumar

        

 
In the High Court of Judicature at Madras

Dated:  8/6/2016

C O R A M

The Honourable Mr.Justice S.Manikumar
and
The Honourable Mr.Justice D.Krishnakumar

Tax Case Appeal No.1008 of 2009


The Commissioner of Income Tax
Circle V
Chennai.					...		Appellant 


Vs

Shri.K.Srikkanth
'Aaryaas' No.378
Kapaleeswarar Nagar
Neelangarai
Chennai 41.				...		Respondent 

Prayer:	Appeal filed against the order of the Income Tax Appellate Tribunal, Madras 'C' Bench, Chennai, dated 6/2/2009 in ITA No.1512/Mds/2008. 

		For appellant        :  Mr.T.R.Senthil Kumar
					    Senior Standing Counsel 
					    for Income Tax.

		For respondent 	:  Mr.S.Sridhar
- - - - - -





J U D G M E N T

(Judgment of the Court was made by S.Manikumar,J) This Appeal has been filed against the order of the Income Tax Appellate Tribunal, 'C' Bench, Madras, dated 6/2/2009.

2. The substantial questions of law raised in the instant appeal are:-

1. Whether on the facts and in the circumstances of the case, the ITAT is right in not adjudicating the specific grounds raised in the appeal?
2. Whether on the facts and circumstances of the case, the Tribunal is right in deleting the addition on technical grounds since addition was made under Section 41 (1) of I.T.Act?
3. Whether on the facts and circumstances of the case, the existence of the company is essential to claim liability or not?

3. Mr.T.R.Senthil Kumar, learned Senior Standing Counsel for Income Tax submitted that the tax implication in the instant appeal is less than the ceiling limit fixed by the Circular bearing No.21 of 2015, dated 10/12/2015. He further submitted that as per the Circular, Tax Appeals have been instructed to be withdrawn, subject to the matters covered under the Circular.

4. Placing on record the above submissions, while dismissing the Tax Case Appeal No.1008 of 2009, as withdrawn, substantial questions of law raised are left open. No costs.

(S.M.K.,J)          (D.K.K.,J)
								   8th June 2016.
mvs.


Index:  yes/No

website:  Yes/No.
S.MANIKUMAR,J

a n d

D.KRISHNAKUMAR,J

mvs.




	







Tax Case Appeal No.1008 of 2009















8/6/2016